Section 19 in Rules for the Administration of Justice and Police in Nagaland
19.
The mauzadars, chiefs, and headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities shall not decide any case save in open Darbar in the presence of at least three witnesses and the complainant and accused, whose attendance they are empowered to compel. Either party may appeal from the decision at the time the decision is pronounced, or within thirty days thereof, to the Deputy Commissioner or his Assistant, in which case the mauzadar, gaonbura, chief, headman of a khel, [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised authority will take the parties or cause them to be sent before the tribal Court whenever constituted, or otherwise to the Deputy Commissioner or his Assistant, together with the persons required to attend as witnesses. The case shall be tried de novo.
